Telecom Regulatory Authority Of India - Subsection
Section 2(r) in Telecommunication Tariff Order, 1999
(r)"Tariff(s)" mean(s) rates and related conditions at which telecommunication services within India and outside India may be provided including rates and related conditions at which meassages shall be transmitted to any country outside India, deposits, installation fees, rentals, free calls, usage charges and any other related fees or service charge;(ra)[ "Total cost" means the total cost with regard to telecom services, is the cost of provision of service including items such as employee cost, administrative cost, sales and marketing cost, maintenance cost, network operating cost, government charges, depreciation and amortization, finance charges and other cost attributable to the service during the referred period; [Inserted by Act No. 1 of 2018, dated 16.2.2018.](rb)"Total variable cost" means the total cost minus the fixed cost and share of fixed overheads, if any, during the relevant period.(rc)"Transparency" means the disclosure of all relevant information of every tariff plan by the service provider which enables the consumer to make an informed choice. The disclosed information, inter alia, is to be accessible, accurate, comparable, complete, distinct and identifiable, explicit and non-misleading, simple and unambiguous.]
